RAGHAV INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are before this Court seeking to mainly challenge the show-cause notice issued by the respondent Authority after a period of about more than six/ten years, which are not permissible as per the settled legal position.

(2.) Since common issue is involved in all these four petitions being Special Civil Applications Nos.7165, 8600, 8685 and 10699 of 2021, with consent of learned advocates for the respective parties, all the matters are heard together and are decided by this common Judgment.

(3.) The brief facts of the all these matters are epitomized as under :